Dinesh Lal.G vs M. Salim
2023 Latest Caselaw 4860 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                         CON.CASE(C) NO. 742 OF 2023
    AGAINST THE JUDGMENT IN WP(C) 16871/2019 DATED 22.11.2022
PETITIONER:

             DINESH LAL.G., S/O.R.GOPALA PILLAI, AGED 52 YEARS,
             REGIONAL MANAGER (PRESENTLY PURCHASE MANAGER),
             REGIONAL OFFICE, KERALA STATE CO-OPERATIVE CONSUMER
             FEDERATION, KOLLAM, RESIDING AT LAL BHAVAN,
             MALOOR.P.O., PATHANAPURAM, KOLLAM, PIN - 689695
             PH: 9447182903, [email protected]

             BY ADVS.
             M.R.HARIRAJ
             THANUJA ROSHAN
             VISWAJITH C.K
             GISHA G. RAJ
             REJIVUE K.C.
             VIDYA A.K
             ALINA ANNA KOSE
             AKHILA S.
             MEGNA MARIYAM M.
             GAYATRI VISWANATHAN
             M.R.RAJENDRAN NAIR (SR.)(R-152)


RESPONDENT/S:

             M. SALIM, S/O MOHAMMED KUNJU. A, AGED 62 YEARS,
             MANAGING DIRECTOR, THE KERALA STATE CO-OPERATIVE
             CONSUMER FEDERATION LTD., GANDHI NAGAR, ERNAKULAM,
             PIN - 682020

             BY ADV M.SASINDRAN


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 742/23
                                    2




                           JUDGMENT

When this matter was called today, Sri.M.Sasindran - learned

Standing Counsel appearing for the respondent, submitted that a

decision has already been taken in favour of the petitioner, but

that a formal order is yet to be issued. He affirmed that the same

will be delivered to the petitioner not later than two weeks from

today.

Recording the afore submission, I close this Contempt Case;

however reserving liberty to the petitioner to seek a rehearing, in

case the afore is, in any manner, violated.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                              JUDGE
 COC 742/23

APPENDIX OF CON.CASE(C) 742/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 22/11/2022 IN WP(C) 16871/2019 Annexure A2 A TRUE COPY OF REPRESENTATION DATED 8/12/2022 Annexure A3 A TRUE COPY OF NOTICE NO CFED/ESD-

14/14763/354/2022-23 DATED 13/02/2023 Annexure A4 A TRUE COPY OF THE STATEMENT DATED 21/02/2023 Annexure A5 A TRUE COPY OF THE HEARING MINUTES ALONG WITH RETYPED COPY Annexure A6 A TRUE COPY OF LETTER NO CFED/LC/WPC16871/02/2019-2020 DATED 2/02/2023